Section 17 in Mormugao Port Employees' (Educational Assistance) Regulations, 2000
17.
(1)The allowance shall be admissible to an employee throughout the year notwithstanding that no tuition fee is paid during the vacation.(2)In the case of the child who is successful at the final secondary/higher secondary/senior secondary examination, the allowance shall be admissible to the employee upto the end of the month in which the examination is completed or upto the end of one month upto which the school/college fees are charged, whichever is later.(3)In the case of a child who fails in the final secondary/higher secondary /senior secondary examination Board of Intermediate Examination or Pre-University Examination, but resumes his studies the allowance shall be admissible to the employee for the period of vacation intervening provided that fees are paid for the period of vacation.Reimbursement of Tuition Fees.
